UNITED INDIA INSURANCE COMPANY LTD Vs. UJALA DEVI

JUDGEMENT

(1.) HEARD Sri K.K. Shah, the learned counsel for the appellant and Sri Vipul Painuly, the learned counsel for the opposite parties.

(2.) THIS is an appeal filed under Section 30 of the Workmens Compensation Act, 1923 arising out of an award of the Commissioner, Workmens Compensation, Tehri Garhwal dated 21st December, 2004 whereby a sum of Rs. 2,19,950/ - was awarded to the claimant/Smt. Ujala Devi as compensation.

(3.) THE brief facts leading to the filing of the appeal is, that the deceased was a driver of a truck owned by opposite party no. 2 and, while going from Srinagar, the truck collided with a bridge at village Juyalgarh which resulted in the death of the driver. The mother of the deceased - opposite party no. 1 filed a claim application under Section